SHAIK JAMEELA Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) HEARD Sri J. Janaki Rami Reddy, learned Counsel appearing for the petitioner and Sri Newton, learned Standing Counsel, appearing for Kadapa Municipality. The matter is coming up for admission today.

(2.) THE writ petition is fled for a writ of mandamus to declare the impugned letter Roc. No. 6066/2005/Gl, dated 4.4.2006 issued by the respondent as illegal, arbitrary, unconstitutional, violative of Articles 14, 21 and 300A of the Constitution of India and consequently direct the respondent -Corporation not to demolish the structures without paying the due compensation of the site as well as structures by initiating Land Acquisition Proceedings and pass such other suitable orders.

(3.) THE main grievance ventilated by the petitioner is that unless due compensation is paid, serious injustice would be caused to the petitioner inasmuch as it was observed that only structural compensation of the affected part of the structure had been specified.